Liaq Ram vs . State Of H.P. & Ors.
2022 Latest Caselaw 11856 HP

Liaq Ram vs. State of H.P. & Ors.

CWP No. 3105 of 2022

30.12.2022 Present: Mr. Hamender S. Chandel, Advocate, for the

.

petitioner.

Mr. Anup Rattan, A.G. with Mr. Vinod Thakur, Mr. Shiv Pal Manhans, Addl. A.Gs. with Mr. Bhupinder Thakur, Dy. A.G. and Mr. Rajat Chauhan, Law Officer, for

respondents-State.

Ms. Vandana Kumari, Advocate, for respondent No. 3.

Even though the respondent No. 1 has filed so called

compliance affidavit but the same is rather a defiance

affidavit. The mere fact that the adverse observation against

the Tehsildar has been ordered to be expunged by the Hon'ble

Supreme Court but the same does not exonerate either the

State Government or the concerned Tehsildar, to explain the

position vis-a-vis the judgment rendered by this Court.

Therefore, let fresh compliance affidavit be filed

within one week.

List on 06.01.2023.

(Tarlok Singh Chauhan) Judge

(Virender Singh) Judge December 30, 2022 (Sanjeev)